Mohammad Shahid And 2 Others vs State Of U P And 7 Others
2021 Latest Caselaw 8058 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1720 of 2020
 

 
Petitioner :- Mohammad Shahid And 2 Others
 
Respondent :- State Of U P And 7 Others
 
Counsel for Petitioner :- Ayub Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Ajai Tyagi,J.

In pursuance to direction of this Court dated 09.07.2021, District Magistrate and Senior Superintendent of Police, Kaushambi are present.

Their presence was secured due to default in sending compliance report in pursuance to the judgment dated 12.01.2021. This Court while disposing of the writ petition directed the officers to send compliance report by an affidavit within a period of three months failing which the District Magistrate and Senior Superintendent of Police were directed to remain present in the Court on 17.04.2021. A report in pursuance to the direction was not submitted thus the presence of the officers was secured.

It is submitted that now the report has been submitted in compliance to the direction given by this Court. The compliance report is taken on record. Since the report has been taken on record, the parties are given liberty to question the compliance if they so choose.

However, at present, we are closing the case in view of submission of the compliance report.

The presence of the officers is exempted further in this case.

Order Date :- 15.7.2021

Madhurima

(Ajai Tyagi, J.) (Munishwar Nath Bhandari, ACJ.)